Sujata V.Manohar, J. - (1.) Leave granted in S.L.P. (C) No. 9060 of 1991.
(2.) The appellant in these three appeals had entered into three separate agreements with the respondents relating to a works contract. The arbitration clauses under these three contracts were similar and required a reference being made to the Superintending Engineer of the respondents unconnected with the work. However, as the respondents did not refer the disputes to arbitration, an application was made by the appellant under Section 8 of the Arbitration Act of 1940. The Court passed the following order dated 15-9-1981 on the application by consent of parties from the panel of names given by both parties. Both the panels contained the name of Shri G. S. Patnaik. The order was as follows: "Both the parties have filed panel of names for appointment of Arbitrator. Heard, Shri G. S. Patnaik, Chairman, Arbitration Tribunal, Orissa, is appointed as sole Arbitrator, send the reference to him."
(3.) Accordingly, arbitration proceedings were commenced by the Arbitrator. The appellant filed separate statements of case in each of the three cases. The respondents filed their counter claim and/or replies. The parties were heard and the impugned Awards were pronounced by the Arbitrator on 17th of March, 1982.;